Main Search Forums Advanced Search Disclaimer

Section 13(e) in The Arbitration Act, 1940 1 ["Section 13"] ["Complete Act"]

Citedby 1 docs

Brijlal Ramjilal vs Govindram Gordhandas Seksaria on 2 July, 1947


Loading...
Central Government Act
(e) administer to any party to the arbitration such interrogatories as may, in the opinion of the arbitrators or umpire, be necessary.